To
The Managing Directors and Executive Directors
Of all the Stock Exchanges

Dear Sir,

Please refer to our earlier circulars on EDIFAR facilitating on-line filing of certain documents / statements by the listed companies in the EDIFAR web site.

1. SEBI vide circular SMD/Policy/Cir-17/2002 dated July 03, 2002 provides that the list of companies which are required to file documents/statements on-line shall be specified by SEBI from time to time.
2. it has now been decided to make the requirement of filing of specific documents/statements applicable to further 500 companies, selected on the basis of market capitalization and turnover, the list of which is enclosed.
3. In view of the above, these companies would be required to upload all the Statements / Information as mentioned in our circular SMD/Policy/Cir-13/2002 dated June 20, 2002, on the EDIFAR web site with effect from quarter ending June 30, 2003.
4. The undersigned has been authorised to also direct the stock exchanges to

1. bring the provisions of this circular to the notice of these listed companies and also to disseminate the same on the website for easy access to the investors.
2. and to communicate to SEBI, the status of the implementation of the provisions of this circular in Section II, item no. 13 of the Monthly Development Report for the month of June 2003.

5. This circular is being issued in exercise of powers conferred by section 11 (1) of the Securities and Exchange Board of India Act, 1992, read with section 10 of the Securities Contracts(Regulation) Act 1956, to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.

Yours faithfully,
 
 

P K Bindlish

Encl : As above